SWAPAN KR. ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Both the writ petitions involved identical issues and hence on the request of learned counsel of both side those were heard together and this common judgment is passed which shall govern both the cases.

(2.) By filing the respective writ petitions the petitioners prayed for issuing a writ of mandamus directing the respondents to consider their promotion in the post of Assistant Engineer(Tripura Engineering Service Grade-IV) with effect from the date their juniors have been promoted pursuant to office order dated 14.07.2006.

(3.) Heard learned counsel of both side.